Sushant Sureshrao Charjan vs The State Of Maharashtra Through ...
2021 Latest Caselaw 14287 Bom

                                               1                             M.C.A.No.283.21
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR

                      MISC.CIVIL APPLICATION NO.283/2021
                                         IN
                          WRIT PETITION NO.7119/2016
          Sushant Sureshrao Charjan Vs. The State of Maharashtra and Ors.
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Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                   Shri G. K. Mundhada, Advocate for Petitioner.
                   Ms S. S. Jachak, A.G.P. for Respondent Nos.1 & 4/State.
                   Shri J. B. Kasat, Advocate for Respondent Nos.2 & 3.

                                  CORAM : A. S. CHANDURKAR AND
                                          AMIT B. BORKAR, JJ.

DATE : 01/10/2021.

1. By this application the original petitioner has prayed to amend the prayer clause in the petition to correct the words "Park vide Reservation no.8" to "Public Amenities vide reservation no.29".

2. Shri J. B. Kasat, learned Advocate for the Municipal Corporation states that considering the prayer made by the petitioner, it cannot be said that the error occurred is of clerical and typographical mistake.

3. Taking over all view of the matter, it will be in the fitness of things that the petitioner files substantive application for appropriate relief.

4. In the meantime, until further orders, clause (ii) of paragraph No.13 of the judgment in the Writ Petition No.7119/2016 dated 17.03.2020 shall not be given effect to.

5. The Miscellaneous Civil Application stands disposed of with liberty as stated above.

                                    JUDGE                                   JUDGE




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